M.Katju, J. - (1.) This writ petition had been filed for a mandamus directing the respondents not to charge any amount from the petitioner for transporting moram greater than the cost of Form MM-11 for the issuance of the said Form. It was also prayed that a mandamus be issued to the respondents to refund the amount already taken from the petitioner for issuing Form MM-11.
(2.) In this case on 1.8.2002, we had passed the following interim order : "Heard learned counsel for the parties. Until further orders, we direct that the respondents shall charge only the cost of Form MM-11 for issuing the same and not any greater amount."
(3.) We are informed by the learned counsel for the petitioner that the lease period in respect of which Form MM-11 was issued has expired and hence, the first prayer has become infructuous. Hence, we are dealing with the second prayer.;